Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 299] [Entire Act] Union of India - Subsection Section 299(5) in The Companies Act, 1956 (5)Nothing in this section shall be taken to prejudice the operation of any rule of law restricting a Director of a company from having any concern or interest in any contracts or arrangements with the company.
